Section 20 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
20. Composition of the Child Welfare Committee.
(1)The Committee shall consist of a Chairperson and four other members, of whom at least one shall be a woman.(2)The Chairperson and Members of the Committee shall be appointed on the recommendation of a Selection Committee set up by the State Government, for the purpose under rule 91.(3)The Selection Committee, while selecting the Chairperson and Members of the Committee, shall as far as possible ensure that none of them are from any adoption agency.(4)The State Government shall provide for such training and orientation in child psychology, child welfare, child rights, national and international standards for juvenile justice to all members of the Committee as it considers necessary.
